CHEEKATI RAVI TEJA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The detention order passed against Cheekati Srinivas Rao, @ Srinivas, S/o. Subba Rao, dated 19.08.2020, by the Collector and District Magistrate, Nalgonda, in exercise of powers conferred under sub-section (2) of Section 3 of the Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders, Land Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 (Amendment Act No.13 of 2018) (for short 'the Act') is challenged by way of this writ of Habeas Corpus as being illegal, arbitrary, unconstitutional and violative of Articles 21 and 22 of the Constitution of India.

(2.) Heard Mr. M. Naga Raghu, learned counsel for the petitioner and the learned Government Pleader for Home Mr. T. Srikanth Reddy for the respondents.

(3.) The detention order is based on the following ground cases viz.